Section 20 in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
20. Powers to delegate. -
The Lokayukta or an Up-Lokayukta may, by a general or special order in writing direct that any powers conferred or duties imposed on him by or under this Act (except the powers to make reports to the Governor under Section 12) may also be exercised or discharged by such of the officers, employees or agencies referred to in Section 14, as may be specified in the order.[20A. Expenditure to be charged on Consolidated Fund. - It is hereby declared that the salary, allowances and pension payable to or in respect of the Lokayukta or the Up-Lokayuktas, the expenditure relating to their staff and office and other expenditure in respect of the implementation of this Act shall be expenditure charged on the Consolidated Fund of the State of Uttar Pradesh.] [Inserted by Section 6 of U.P. Act No. 7 of 1981.]
